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Judgment
A.Y. Kogje, J
RULE. Learned APP waives service of notice Rule on behalf of the respondent-State.
Present application has been preferred by the applicant to release him on temporary bail in connection with C.R. No.I- 167 of 2018 with Panigate Police Station, Vadodara City on the ground father of the applicant has expired on 14.09.2021. A copy of death certificate is produced on record.
From the jail record, it appears whenever the applicant is involved in offence under Sections 302, 504 and other sections of IPC and he is inside the jail since 03.09.2018. Further, when he was released on bail, he reported to the jail authorities in time.
Under the circumstances and considering the aforesaid fact situation, present application is partly allowed. The applicant-DHIRAJ DIPAKBHAI KANOJIYA is ordered to be released on temporary bail for a period of Three days from the date of his actual release, on his furnishing personal bond of Rs.10,000/- to the satisfaction of the jail authority and on usual terms and conditions and on condition that the applicant shall surrender before the concerned jail authority on completion of the temporary bail period. The applicant shall mark his presence before the Panigate Police Station, Vadodara once while on temporary bail. Rule is made absolute accordingly.
Direct service today is permitted.